C.JAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This revision petition has been preferred challenging the order dtd. 6/1/2011 passed by the Additional District and Sessions Court (FTC), Tirupattur, Vellore District in Crl.A.No.17 of 2007.

(2.) Heard Mr.Balachandran, learned counsel for the revision petitioner and learned Government Advocate (Crl. Side).

(3.) It is the case of the prosecution that Jayakumar (A1) approached the parents of Jayakanthi (PW1), viz. Ellammal (PW2) and Munusamy (PW4) and sought to marry Jayakanthi (PW1) and they agreed to give Jayakanthi (PW1) in marriage; betrothal was held on 6/5/2004 and the date of marriage was fixed to 31/5/2004; in the interregnum, it is alleged that Jayakumar (A1) seduced Jayakanthi (PW1), on account of which, she became pregnant and delivered a female child; however, Jayakumar (A1) reneged and demanded 15 sovereigns of gold, Rs.10,000.00 and a motorcycle as additional dowry; during enquiry, it came to light that Jayakumar (A1) was already married to Jothi (A2). Hence, on the complaint (Ex.P1) given by Jayakanthi (PW1), the Police registered FIR in Crime No.9 of 2004 and after completing the investigation, filed final report in C.C.No.230 of 2005 before the Additional District Munsif- cum-Judicial Magistrate, Ambur against Jayakumar (A1) for the offences under Sec. 417, 420, 493 IPC and Sec. 4 of the Dowry Prohibition Act. On the appearance of Jayakumar (A1), the provisions of Sec. 207 Cr.P.C. were complied with and charges for the aforesaid offences were framed against him. When questioned, he pleaded "not guilty".